Section 27 in Telangana Mining Settlements Act, 1956
27. Power to require owner of mine and others to execute measures.
(1)If the Board is satisfied that it is necessary that measures should be taken for any of the purposes specified in section 26 in any part of the Mining Settlement and that the necessity for such measures is distinctly referable to any act or omission in respect of his property on the part of the owner of any mine in which are employed persons resident in the Mining Settlement, the Board may, by a notice specifying the measures to be taken, require such owner at his own cost-(i)to execute, within a period to be fixed in the notice, all works which the Board may consider necessary for carrying such measures into effect, and to maintain in good repair all works so executed;(ii)to carry on such continuous or periodical operations as the Board may direct, for carrying such measures into effect.(2)If the Board is satisfied that in order to prevent or abate a nuisance affecting the public health it is necessary that any owner or occupier of any land or building in any part of the Mining Settlement should take certain order with any property belonging to him or in his possession or under his management, the Board may by notice require such person to take such order at his own cost.(3)If in any of the cases referred to in the two foregoing sub-sections the Board is satisfied that immediate remedy is necessary, the Board may, for reasons to be recorded, by a notice specifying the measures to be taken and the estimated cost thereof (if any), declare its intention of itself executing and maintaining any such work or carrying on any such operations or taking such order at the cost of such owner of mine or owner or occupier of land or building.
